The Allahabad High Court has issued guidelines and directions pertaining to its functioning in the critical situation of Covid-19. The issued notice would be effective from 03.04.2021 to 09.04.2021.
Keeping in view the high spike in the number of COVID-19 Cases, the High Court has directed that it will function with minimum strength and till further orders, only the special Benches constituted shall remain in operation.
The wearing of a face mask will be mandatory for entry into the High Court Premises. The Hon’ble Judges and their supporting staff (Private Secretary, Bench Secretary, Peon etc.) in minimum required number will attend the Court. The sections of the Court will be opened as per the instructions issued by the Registrar General.
The Learned Advocates w.e.f. 03.04.2021 will file their Cases/ Documents/ Petitions/ Applications in E-mode or physical form, in the Stamp Reporting Section and the Application Section.
Only those listed matters shall be listed in Hon'ble Courts, for which Urgency Applications filed through e-mail/ physical mode are allowed by the Hon'ble Court. Such matters shall be listed only in the Additional Cause List.
The Stamp Reporting Section, till further order, will not withhold any fresh file due to any defect and will place that before the Hon’ble Court concerned for appropriate orders. Only those Learned Advocates will be granted entry in the High Court through E-Pass whose case(s) are to be taken by the Hon’ble Courts. The Court has also directed that all the guidelines regarding COVID-19 issued by the Central Government, Government of Uttar Pradesh and the High Court of Judicature at Allahabad will be followed by all concerned.
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